(1.) HEARD Learned Counsel for both the parties.
(2.) THE order dated 31.7.1998 passed by the learned J.M.F.C., Salipur in G.R. Case No. 302 of 1998 taking cognizance of the offence is impugned in this case. Relevant portion of the said order reads as follows:
(3.) THE CRMC is allowed.